COURT ARCHIVE

High Court Of Kerala judgments

54,312 judgments · page 1,601 of 2,716

High Courts27 Mar 2007

State of Kerala Vs Krishnan, P.V. and Others

High Court Of Kerala · (2007) CriLJ 4005

Criminal Procedure Code, 1973 (CrPC) — Section 197Kerala Business (Amendment) Rules, 1994 — Rule 4Penal Code, 1860 (IPC) — Section 109, 120B, 161, 164, 165

Read judgment

High Courts27 Mar 2007

Kora Vs The District Collector and Another

High Court Of Kerala · (2008) 1 KLJ 183 : (2007) 2 KLJ 183

Land Acquisition Act, 1894 — Section 28A

Read judgment

High Courts27 Mar 2007

Vijaya Home Loans Ltd. Vs Byju

High Court Of Kerala · (2007) 114 FLR 1019 : (2007) 3 LLJ 226

Kerala Shops and Commercial Establishment Act, 1960 — Section 18(1), 18(2), 2(4)

Read judgment

High Courts27 Mar 2007

Executive Director and Another Vs Byju, M. and Another

High Court Of Kerala · (2007) 114 FLR 1019 : (2007) 3 LLJ 226

Kerala Shops and Commercial Establishment Act, 1960 — Section 18(1), 18(2), 2(4)

Read judgment

High Courts27 Mar 2007Dismissed

K.E. Jose Vs State of Kerala and Another

High Court Of Kerala · (2007) 2 ILR (Ker) 132 : (2008) 1 KLJ 871 : (2007) 1 KLJ 871

Protection of Women From Domestic Violence Act, 2005 — Section 12, 23, 24, 29

Read judgment

High Courts27 Mar 2007

State of Kerala Vs P.V. Krishnan, Former Executive Engineer, S. Krishna Iyer, Former Superintending and V.D. Udayakumar, Managing Partner

High Court Of Kerala · (2007) CriLJ 4005

Criminal Procedure Code, 1973 (CrPC) — Section 197Penal Code, 1860 (IPC) — Section 109, 120B, 161, 164, 165Prevention of Corruption Act, 1947 — Section 5(1), 5(2), 5(3A), 6

Read judgment

High Courts27 Mar 2007Allowed

Zeenath Vs Sulfiker Ali

High Court Of Kerala · (2007) CriminalCC 357

Criminal Procedure Code, 1973 (CrPC) — Section 125

Read judgment

High Courts26 Mar 2007Allowed

Anil Kumar V. and Another Vs The Kerala State Election Commission and Others

High Court Of Kerala · (2007) 2 KLJ 232 : (2007) 2 KLT 303

Kerala Panchayat Raj Act, 1994 — Section 102, 30, 31, 35, 35(k)

Read judgment

High Courts26 Mar 2007Dismissed

All Kerala Bus Operators Organisation and Vs Insurance Regulatory and Development Authority

High Court Of Kerala · AIR 2007 Ker 208

Insurance Act, 1938 — Section 64(1), 64U, 64UC, 64UMInsurance Regulatory and Development Authority Act, 1999 — Section 14(1), 14(2)Motor Vehicles Act, 1988 — Section 143

Read judgment

High Courts25 Mar 2007Allowed

Anil Kumar V and Another Vs The Kerala State Election Commission and Others

High Court Of Kerala · (2007) 2 KLJ 232

Kerala Panchayat Raj Act, 1994 — Section 36(1), 37(2)

Read judgment

High Courts23 Mar 2007

The Registrar of Co-operative Societies and Another Vs C.T. Ahamed Ali, M.L.A. and Another

High Court Of Kerala · (2007) 2 KLJ 336

Read judgment

High Courts23 Mar 2007

LIS (Registered), Palakkal Court Vs State of Kerala and Another

High Court Of Kerala · AIR 2007 Ker 178 : (2008) 17 VST 432

Kerala General Sales Tax Act, 1963 — Section 2Kerala Tax on Paper Lotteries Act, 2005 — Section 10, 19, 2, 2(1), 22

Read judgment

High Courts23 Mar 2007Allowed

Thomas Pellissery Vs Mathai Kuriakose and State of Kerala

High Court Of Kerala · (2007) 03 KL CK 0082

Negotiable Instruments Act, 1881 (NI) — Section 138, 147

Read judgment

High Courts23 Mar 2007

Yogesh Trading Co. Vs Intelligence Officer (IB) and Others

High Court Of Kerala · (2007) 03 KL CK 0068

Kerala General Sales Tax Act, 1963 — Section 45A

Read judgment

High Courts23 Mar 2007

T. Sobhakumari Vs The Government of Kerala, The Director of Medical Education and Dr. Kumari Sheela

High Court Of Kerala · (2007) 03 KL CK 0058

Read judgment

High Courts22 Mar 2007Dismissed

Livestock Improvement Association Vs State of Kerala, The Director of Animal Husbandry, The District Veterinary Officer and The Chief Veterinary Officer

High Court Of Kerala · (2007) 03 KL CK 0002

Easements Act, 1882 — Section 60Municipal and Corporation Areas Rules, 1995 — Rule 12, 12(1), 12(2), 12(3), 12(4)

Read judgment

High Courts21 Mar 2007Allowed

Mylan Vs The Taluk Land Board and Another

High Court Of Kerala · (2007) 3 KLJ 830

Kerala Land Reforms Act, 1963 — Section 85(8)

Read judgment

High Courts21 Mar 2007

Shamsul Huda and Another Vs State of Kerala and Others

High Court Of Kerala · (2007) 03 KL CK 0095

Kerala Forest Subordinate Service Rules, 1966 — Rule 2, 6, 9, 9AKerala Public Service Commission Rules of Procedure, 1976 — Rule 13Kerala State and Subordinate Services Rules, 1958 — Rule 2, 2(1), 2(12), 2(6), 2(9)

Read judgment

High Courts21 Mar 2007

Jose Vs P.C. Joy

High Court Of Kerala · (2008) 3 ILR (Ker) 311 : (2008) 3 KLT 512

Criminal Procedure Code, 1973 (CrPC) — Section 138, 357(3)Evidence Act, 1872 — Section 101Negotiable Instruments Act, 1881 (NI) — Section 138, 139, 5, 6, 7

Read judgment

High Courts21 Mar 2007

Sudhir Vrma and Others Vs Gokulamm Engineers India (P) Ltd. and Others

High Court Of Kerala · (2007) 03 KL CK 0056

Read judgment